Civil Procedure Code Amendment Act, 1976 — Order 12 Rule 3, Order 12 Rule 4Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4, 151Madras City Civil Courts Act, 1892 — Section 15, 15(2A)

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High Courts16 Aug 1982

T.S. Cycles of India, Ambattur, Madras Vs Union of India and Another

Madras High Court · (1983) ECR 202 : (1983) 12 ELT 681

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High Courts16 Aug 1982

Collector of Central Excise, Madurai Vs Madura Coats Ltd.

Madras High Court · (1984) 2 ECC 196 : (1986) 23 ELT 157 : (1983) ILR (Mad) 321

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 4, 4(1)

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High Courts13 Aug 1982

Amaliammal Vs Rayarswami and Others

Madras High Court · (1983) CriLJ 1719

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 484, 494

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High Courts13 Aug 1982

The Management, Southern Textiles Limited, Coimbatore Vs The United Textiles Labour Association and Others

Madras High Court · (1983) 1 LLJ 435

Industrial Disputes Act, 1947 — Section 10, 10(1), 12(3), 2

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High Courts13 Aug 1982

A. Narasimhan Vs N. Janardhanan

Madras High Court · (1983) 2 MLJ 164

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts13 Aug 1982

M. Ramaswamy Padayachi Vs K. Vijendran by power agent K. Venkataraman

Madras High Court · (1982) 08 MAD CK 0003

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High Courts12 Aug 1982Allowed

Lalitha Ramaswamy Vs State of Tamil Nadu and Others

Madras High Court · (1983) LW(Cri) 274

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 20, 20(1)National Security Act, 1980 — Section 3, 3(2), 3(3)

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High Courts12 Aug 1982

K. Jayaram Mudaliar Vs The State of Tamil Nadu

Madras High Court · (1983) ILR (Mad) 191 : (1983) 53 STC 280

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High Courts11 Aug 1982

Lakshmana Perumal Naicker Vs Narayanaswami Naicker

Madras High Court · (1985) 2 MLJ 64

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High Courts11 Aug 1982Allowed

K.S. Ramanathan Vs The Local Board, State Bank of India

Madras High Court · (1984) ILR (Mad) 1

Constitution of India, 1950 — Article 12, 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 5(3), 5(4), 50, 50(2), 50(4)

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High Courts06 Aug 1982

T.K. Subramanian and Others Vs T.K. Gnanasekaran and Another

Madras High Court · (1982) LW(Cri) 245

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 Aug 1982Dismissed

M. Rangamma, Proprieterix M.S.N. and Company and Others Vs The State of Tamil Nadu and Others

Madras High Court · (1985) ILR (Mad) 53

Constitution of India, 1950 — Article 14, 19, 19(1), 246, 298Industries (Development and Regulation) Act, 1951 — Section 14, 17, 2, 20CMadras Prohibition Act, 1937 — Section 3(17), 3(9)

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High Courts06 Aug 1982

State Vs M/s. Uni Drug and Others

Madras High Court · (1982) LW(Cri) 240

Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 27

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